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[Cites 0, Cited by 2] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(5) in The Maharashtra Industrial Relations Act, 1946

(5)Until standing orders in respect of an undertaking come into operation under the provisions of sub-section (4), model standing orders, if any, notified in the Official Gazette by the State Government in respect of the industry shall apply to such undertaking.